Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Tamilnadu - Subsection Section 38(5) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965 (5)The petition shall, then, be posted for orders before the Judge nominated for the purpose under sub-section (1) of section 46.
